SHRI RAMESH KUMAR K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by accused Nos. 2 and 3 seeking to be enlarged on bail in the event of their arrest pursuant to the proceedings in Crime No. 63/2020 for the offences punishable under Sections 323, 307, 498A, 506, 494, 34 and 417 of IPC.

(2.) Petitioner No.1 is accused No.3 and petitioner No.2 is accused No.2 who are father-in-law and mother-in-law of the complainant.

(3.) It is the case of the prosecution that both the complainant and accused No.1 who is the son of petitioners have entered into wedlock and that the complainant's husband is stated to be an advocate who is practicing in Bangalore. The version as made out in the complaint is that there were differences of opinion and that the petitioners herein along with the husband of complainant were harassing the petitioner and that due to their harassment, she was staying separately since March, 2018 and she had given birth to the 2nd child in September, 2018. It is the further case of the complainant that when she was staying in her parents house after giving birth to the 2nd child, her husband who is accused No.1 used to go there with bad elements and threatened her to give consent for grant of divorce. Various other allegations have been made as regards to the acts of cruelty.